VIRENDRA SHYAMNARAYAN SINGH,MUMBAI vs. ACIT, CC-4(1) , MUMBAI

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ITA 212/MUM/2024Status: DisposedITAT Mumbai09 December 2024AY 2016-17Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and had submitted the necessary forms. Considering this submission, the Tribunal decided to dismiss the appeals.

What were the facts?

The assessee filed appeals for assessment years 2015-16 and 2016-17 against orders passed by the CIT(A). At the time of hearing, the assessee's AR submitted a letter indicating that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeals should be dismissed in light of the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Scheme, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “F”, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI SANDEEP SINGH KARHAIL

For Appellant: Shri Nikhil Tiwari
For Respondent: Shri Dinesh A Chourasia, Sr. DR
Hearing: 05.12.2024Pronounced: 09.12.2024

O R D E R PER AMARJIT SINGH, ACCOUNTANT MEMBER: Both the appeals of the assessee for the assessment year 2015-16 & 2016-17 are directed against the order dated 08.12.2023 & 29.12.2023 respectively passed by the ld. Commissioner of Income-tax (Appeals)-52, Mumbai.

2.

At the time of hearing, the ld. AR for the assessee filed letter dated 29.11.2024 & 07.08.2024 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above and after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024 in both the cases filed on 27.11.2024, we dismiss both the appeals of the assessee & 212/Mum/2024 Virendra Shyamnarayan Singh A.Y. 2015-16 & 2016-17 with the liberty to reinstate the appeals if its application under Direct Tax Vivad Se Vishwas Scheme, 2024 are not accepted.

3.

In the result, both the appeals of the assessee are dismissed.

Order pronounced in the open court on 09.12.2024.

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